ABHINAV IMMIGRATION SERVICES PRIVATE LIMITED Vs. SUNITA SETH

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The impugned order dtd. 4/7/2022, passed by the learned Additional District Judge ("the learned ADJ") in Execution 137/2020 (Sunita Seth v. M/s Abhinav Outsourcings Pvt Ltd), directs issuance of warrants of attachment of the properties of the petitioner, who is judgment debtor before the learned ADJ in the aforesaid Execution Petition.